Jammu & Kashmir High Court
Chail Singh And Another vs Ut Of J&K And Others on 29 September, 2022
Author: Sanjay Dhar
Bench: Sanjay Dhar
Sr. No. 125
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 2048/2022
CM No. 5610/2022
Chail Singh and another .....Appellant(s)/Petitioner(s)
Through: Mr. Ajaz Choudhary, Advocate
Vs
UT of J&K and others ..... Respondent(s)
Through: None
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
Issue notice to the respondents. Notice be sent by respondents through Mr. Raman Sharma, learned AAG.
Learned counsel for the petitioners shall furnish copy to Mr. Raman Sharma, learned AAG, who shall file response within two weeks.
Be listed on 27.10.2022.
In the meanwhile, respondents while summoning the petitioner in connection with investigation of the case shall follow the procedure provided under Criminal Procedure Code.
(SANJAY DHAR ) JUDGE Jammu 29.09.2022 Vishal